COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,838 of 4,611

High Courts05 Dec 1988

The Oriental Fire and General Insurance Co. Ltd., Chandigarh Vs Smt. Chandrawali and Others

Punjab And Haryana At Chandigarh · (1989) 2 ACC 186 : (1989) ACJ 419 : AIR 1989 P&H 300 : (1990) 68 CompCas 79 : (1989) 1 ILR (P&H) 459

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12 , Order 11 Rule 14, Order 12 Rule 2Evidence Act, 1872 — Section 65, 66Motor Vehicles Act, 1939 — Section 110, 110A

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High Courts05 Dec 1988Dismissed

Lila Krishan Vs State of Haryana

Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 332

Prevention of Food Adulteration Act, 1954 — Section 13(2)

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High Courts03 Dec 1988Dismissed

Smt. Sumittran Devi Vs Shri Sudesh Kumar

Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0078

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High Courts03 Dec 1988Allowed

Shri Harnam Singh Vs Shri Sobha Singh

Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0072

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A

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High Courts03 Dec 1988

Municipal Committee, Jind Vs Suresh Kumar and another

Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0071

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts03 Dec 1988Dismissed

State of Punjab Vs Jagtar Singh

Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0069

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts03 Dec 1988Allowed

The Luxmi Ginning and Oil Mills, Khanna and another Vs M/s Sugru Mal Karam Chand, Commission Agent Machhiwara and others

Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0052

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High Courts02 Dec 1988Dismissed

Baljit Singh Chauhan Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 163

Constitution of India, 1950 — Article 16, 16(4), 309, 335, 46Haryana Excise and Taxation Department Subordinate Offices Ministerial (Group C) Service Rules, 1981 — Rule 17, 19, 9(2), 9(3)

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High Courts02 Dec 1988